Section 50 in Telangana Infrastructure Development Enabling Act, 2001
50. Commencement of arbitral or judicial proceedings.
- No party shall commence any arbitral or judicial proceedings in respect of any dispute, claim or difference arising out of or in connection with or in relation to any contract or concession agreement, without first initiating the conciliation proceedings and commencing the conciliation proceedings by sending to other party a written invitation to conciliate and filing the same with the Board.
